- In this Act unless there is anything repugnant in subject or context-(a)" appointed date" means the date immediately preceding the commencement of this Act ;(b)" prescribed" means prescribed by rules made under this Act ;(c)" public service vehicle" has the meaning assigned to it in the Motor Vehicles Act, 1939 (IV of 1939), and also includes a public carrier ;(d)" route" means a road or roads, part or parts of a road or roads over which a transport' vehicle may be authorised to be used under a permit granted or which, but for this Act, would have been granted under the Motor Vehicles Act, 1939 (IV of 1939);(e)" State Road Transport Service" means Transport Service by a public service vehicle owned by the State Government ;(f)"State Government" means the Government of Assam ;(g)" State Road Transport Board" means a Board constituted by the Government of Assam under the Act with a view to manage, control and supervise the State Road Transport Services ;(h)"Transport Commissioner" means the Transport Commissioner of Assam appointed by the State Government and includes any other officer who may be authorized by the State Government to perform the functions of the Transport Commissioner under this Act ; and(i)Words and expressions not de-find in this Act, but defined in the Motor Vehicles Act, 1939 (IV of 1939), have the meaning assigned to them in the said Act.
